Vijan vs State Of U.P. And Others
2012 Latest Caselaw 4861 ALL

Citation : 2012 Latest Caselaw 4861 ALL
Judgement Date : 8 October, 2012

Allahabad High Court

Vijan vs State Of U.P. And Others on 8 October, 2012

Bench: Arun Tandon, Vijay Prakash Pathak




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 53
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 4634 of 2011
 

 
Petitioner :- Vijan
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Amit Singh
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Arun Tandon,J.

Hon'ble Vijay Prakash Pathak,J.

Nobody is present on behalf of the petitioner to press the writ petition even in the revised reading of the cause list.

Learned A.G.A. informs that charge-sheet has already been filed in the matter.

In view of the aforesaid, writ petition is dismissed. Interim order, if any, stands discharged.

Order Date :- 8.10.2012

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